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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1)(j) in Himalayan Garhwal University Act, 2016

(j)To receive donation and gifts of any kind and to acquire, hold, manage, maintain and dispose of any movable or immovable property, for the purpose of the university or a constituent College, Regional Centre, study centres, Research Centre, career Academy Centre with prior permission of the promoting trust;